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Devas Multimedia Private Limted vs Antrix Corporation Limited on 19 November, 2018

Bench: S.A. Bobde, L. Nageswara Rao

     ITEM NO.13                                  COURT NO.4                    SECTION XIV

                                   S U P R E M E C O U R T O F             I N D I A
                                           RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                       No(s).28434/2018

     (Arising out of impugned final judgment and order dated 30-05-2018
     in FAO(OS) No. 67/2017 passed by the High Court Of Delhi At New
     Delhi)

     DEVAS MULTIMEDIA PRIVATE LIMTED                                            Petitioner(s)

                                                        VERSUS

     ANTRIX CORPORATION LIMITED                                                 Respondent(s)

     (FOR ADMISSION and I.R. and IA No.152879/2018-PERMISSION TO FILE
     LENGTHY LIST OF DATES )

     Date : 19-11-2018 This petition was called on for hearing today.
     CORAM :
              HON'BLE MR. JUSTICE S.A. BOBDE
              HON'BLE MR. JUSTICE L. NAGESWARA RAO

     For Petitioner(s)                   Mr.    Harish Salve, Sr. Adv.
                                         Mr.    Rajive Nayyar, Sr. Adv.
                                         Mr.    K.V. Vishwanathan, Sr. Adv.
                                         Mr.    Sajan Poovayya, Sr. Adv.
                                         Mr.    Omar Ahmad, Adv.
                                         Mr.    Ishan Gaur, Adv.
                                         Mr.    Vikram Shah, Adv.
                                         Mr.    Sushal Tiwari, Adv.
                                         Mr.    Pratibhanu Kharola, Adv.
                                         Ms.    Priyanka M.P., Adv.
                                         M/s    Cyril Amarchand Mangaldas Aor, AOR
     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Issue notice.

Until further orders, there shall be stay of proceedings in Arbitration Application No.483/2011 and Arbitration Suit No.174 of 2015, pending in the Courts of VI th Additional City Civil & Sessions Judge, Bangalore City and the Additional City Civil Judge, Signature Not Verified Bangalore City, respectively.

(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR